Smt. Anjali Rakshit & Anr vs Sri Pradip Datta & Ors
2025 Latest Caselaw 494 Tri

Tripura High Court

Smt. Anjali Rakshit & Anr vs Sri Pradip Datta & Ors on 4 February, 2025

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                          HIGH COURT OF TRIPURA
                                AGARTALA
                               RSA No. 01 of 2025

Smt. Anjali Rakshit & Anr.
                                                                    ......Appellant(s)
                                                Versus
Sri Pradip Datta & Ors.
                                                                 ......Respondent(s)

For Appellant(s) : Mr. S. M. Chakroborty, Sr. Adv.

                              :           Ms. P. Chakraborty, Adv.

For Respondent(s)             :           None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_ 04.02.2025

Heard Mr. S. M. Chakroborty, learned senior counsel assisted by Ms. P. Chakraborty, learned counsel appearing for the appellants.

Perused the record.

The appeal is admitted on the following substantial question of law:

"Whether the impugned judgment passed by Ld. First Appellate Court is perverse for not disposing the petition submitted under Order 41 Rule 27 CPC."

The appeal may be heard on any other substantial question of law at the time of hearing.

Call for the LCRs.

Issue notice upon all the respondents. The appellant is to take step within 7(seven) days. The Registry is to prepare the paper book after receipt of the LCRs.

List the matter on 17.03.2025.

JUDGE

SATABDI DUTTA DUTTA Date: 2025.02.05 12:13:10 +05'00'

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